Varalakshmi vs The Special Land Acquisition Officer
2024 Latest Caselaw 25494 Kant

Karnataka High Court

Varalakshmi vs The Special Land Acquisition Officer on 25 October, 2024

Author: H.P.Sandesh

Bench: H.P.Sandesh

                                               -1-
                                                          NC: 2024:KHC:43190
                                                         MFA No. 377 of 2022




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                          DATED THIS THE 25TH DAY OF OCTOBER, 2024

                                            BEFORE

                             THE HON'BLE MR JUSTICE H.P.SANDESH

                   MISCELLANEOUS FIRST APPEAL NO. 377 OF 2022 (LAC)

                   BETWEEN:

                   1.    VARALAKSHMI
                         W/O KEMPEGOWDA
                         AGED ABOUT 50 YEARS
                         KADAVINAKOTE VILLAGE
                         HALEKOTE HOBLI
                         HOLENARASIPURA TALUK.
                                                                 ...APPELLANT

                          (BY SRI. T. SESHAGIRI RAO, ADVOCATE [ABSENT])

                   AND:

                   1.    THE SPECIAL LAND ACQUISITION OFFICER
                         HAVING ITS OFFICE AT THE
Digitally signed         BUILDING OF D.C.OFFICE
by DEVIKA M              HASSAN-573222.
Location: HIGH
COURT OF           2.    THE EXECUTIVE ENGINEER
KARNATAKA
                         KAVERI NEERAVARI NIGAMA
                         HOLENARASIPURA-573211.

                   3.    THE DEPUTY COMMISSIONER
                         HASSAN DISTRICT,
                         HASSAN.

                   4.    THE CHIEF SECRETARY
                         VIDHANA SOUDHA
                         BENGALURU-560001
                                                             ...RESPONDENTS
                               -2-
                                             NC: 2024:KHC:43190
                                          MFA No. 377 of 2022




      THIS MFA IS FILED U/S 54(1) OF LAND ACQUISITION
ACT, AGAINST THE JUDGMENT AND AWARD DATED 29.01.2020
PASSED IN LAC.NO.42/2019     ON THE FILE OF THE SENIOR
CIVIL   JUDGE   AND   JMFC,  HOLENARASIPURA,    PARTLY
ALLOWING THE REFERENCE FILED UNDER SECTION 18(1) OF
LAND ACQUISITION ACT.

    THIS APPEAL COMING ON FOR ORDERS THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:

CORAM:    HON'BLE MR JUSTICE H.P.SANDESH

                         ORAL JUDGMENT

This Court vide order dated 14.06.2024 granted one week

time to comply with the office objections on payment of cost

and ordered to list the appeal for dismissal, if the cost is not

paid and office objections are not complied with.

Inspite of order dated 14.06.2024, neither the office

objections are complied nor the cost is paid. Hence, the

miscellaneous first appeal is dismissed for non-compliance of

office objections and non-payment of cost.

Sd/-

(H.P.SANDESH) JUDGE

ST